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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Tripura - Subsection

Section 6(1)(d) in Tripura Tribal Areas Autonomous District (Establishment of Village Committee) Act, 1994

(d)if he has directly or indirectly, by himself or by his partner or employed hold any share or interest in any contract or employed with, by or on behalf of the Village Committee concerned;